Gazal Taneja & Ors. Vs. Mahanagar Telephone Nigam Ltd. & ANR.
[Civil Appeal No. 4525 of 2013 Special Leave Petition (Civil) No.4560 of 2012]
[Civil Appeal No. 4526 of 2013 Special Leave Petition (Civil) No.5530 of 2012]
O R D E R
1. Leave granted.
2. These appeals are directed against the common Order passed by the High Court of Delhi at New Delhi in C.M.No.9447 of 2010 in R.F.A.No.337 of 2010, dated 14.12.2011. By the impugned Order, the High Court has vacated the interim order granted earlier.
3. In the facts and circumstances of the case and in view of the pleadings made by the appellant(s) herein, we are of the opinion that the High Court was not justified in vacating the interim order granted earlier. In that view of the matter, we set aside the order passed by the High Court.
4. Since the appeal was pending before the High Court for the last three years, we would request the High Court to dispose of the Regular First Appeal No.337 of 2010 in accordance with law as expeditiously as possible
5. All the contentions of both the parties are left open. Appeals are disposed of accordingly.
.......................J. (H.L. DATTU)
.......................J. (JAGDISH SINGH KHEHAR)
NEW DELHI;
MAY 08, 2013
